Section 26 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26. Protection person acting under this Act.
- Every officer or servant of [the Board or a Committee] [Substituted by section 10 of U.P. Act No. 6 of 1977.] shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
